RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. DEEPA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company as against the award of Rs. 18,78,000/- granted as compensation by the Motor Accidents Claims Tribunal (Chief Court of Small Causes), Chennai, in M.C.O.P.No. 2690 of 2013, by judgment dated 13.06.2017, for the death of one Raja, aged about 25 years, working as Cooking Master, alleged to be earning about Rs. 15,000/- per month in the accident, which occurred on 01.07.2012, when the motor cycle driven by him along with pillion rider, was hit by a car belonging to the 4th respondent and insured with the appellant Insurance Company, driven in a rash and negligent manner.

(2.) Heard Mr. Mohan Babu, learned counsel for the appellant and Mr.Amar D. Pandiya, learned counsel for the claimants/respondents 1 and 2.

(3.) The only question to be decided is with regard to the quantum of compensation awarded by the Tribunal.